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Judgment
4 paragraphs · 104 wordsAnoop Chitkara, J
The present petition has been filed under Section 439 Cr.P.C. for grant of interim bail to the petitioner for five days (16-09-2022 to 20.09.2022) in case FIR No.333 dated 05.09.2022, under Section 420 IPC, registered at Police Station Sector 31, Faridabad, on account to perform last rites of his deceased father.
Notices served upon the official respondent(s) through the State's counsel. Learned State counsel submits that infact the father of the petitioner had died before he was arrested and the present petition is misconceived of facts.
Given above, the present petition is dismissed with liberty to file petition for regular bail.